(2)[ In particular, and without prejudice to the generality of the for going power, rules made under this section may provide for all or any of the following matters, namely:(i)principles regulating the nomination of members of the Board by the Central Government under clause (d) of sub-section (3) of section 4, and the election or nomination of the members referred to in clauses (b) and (c) thereof:Provided that before making any nomination in the exercise of its powers the Central Government shall call for panels of names from the respective associations recognised by it of the interests referred to in clause (d);(ii)the term of office of members of the Board, the circumstances in which and the authority by which members may be removed and the filling of casual vacancies in the Board;(iii)the procedure to be followed at meetings of the Board and at committees thereof for the conduct of business, and the number of members which shall form a quorum at any meeting;(iv)the maintenance by the Board of records of business transacted by the Board and the submission of copies thereof to the Central Government;(v)the holding of a minimum number of meetings of the Board every year;(vi)the powers of the Board, its Chairman and committees thereof with respect to the incurring of expenditure and the powers and duties of the Rubber Production Commissioner and the Secretary of the Board;(vii)the conditions subject to which the Board may incur expenditure outside India;(viii)the preparation of budget estimates of receipts and expenditure of the Board and the authority by which the estimates are to be sanctioned;(ix)the maintenance of the accounts of income and expenditure of the Board and the audit of such accounts;(x)the deposit of the funds of the Board in banks and the investment of such funds;(xi)the re-appropriation of the estimated savings from any budget head to any other budget head;(xii)the conditions subject to which the Board may borrow funds;(xiii)the conditions subject to which and the manner in which contracts may be entered into by or on behalf of the Board;(xiv)the delegation to committees or the Chairman or Vice-Chairman or members or officers of the Board of any of the powers and duties of the Board under this Act;(xv)the staff which may be employed by the Board and the pay and allowances and leave and other conditions of service of officers and other employees of the Board;(xvi)the travelling and other allowances of members of the Board and of committees thereof;(xvii)the purposes for which the funds of the Board may be expended;(xviii)the maintenance of the registers and other records of the Board and of its various committees;(xix)the collection of any information or statistics in respect of rubber or any product of rubber;[****](xxa)[ the cases and circumstances in which the duty of excise under section 12 shall be payable by the owner and the manufacturers respectively, the manner in which the duty may be assessed, paid or collected, the regulation of the production, manufacture, transport or sale of rubber in so far as such regulation is necessary for the proper levy, payment or collection of the duty;] [Inserted by Act 21 of 1960, Section 3 (w.e.f. 1.11.1960). ](xxb)[ the cost of collection and the rate of interest to be recovered in case of delayed payment of duty under sub-section (3) of section 12] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ](xxi)the form of application for special licences under section 14 [***] [The words [or section 17] omitted by Act 4 of 2010 ], the fees for the grant or renewal of such licences, and the forms of such licences;(xxii)the manner in which rubber shall be graded and marketed;(xxiii)the fee payable on appeals under section 23;(xxiv)any other matter which is to be or may be prescribed.
